Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Entire Act]

Union of India - Section

Section 4 in The Central Industrial Security Force (Amendment and Validation) Act, 1999

4. Amendment of section 3.

In section 3 of the principal Act, in sub-section (1), the words "and to perform such other duties as may be entrusted to it by the Central Government" shall be inserted at the end.